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Judgment
Suresh Kumar Kait, J
CRL.M.A. 37122/2019(Exemption)
Allowed, subject to all just exceptions.
This application is, accordingly, disposed of.
CRL.M.C. 4947/2019
Vide the present petition, the petitioners seek direction thereby for quashing FIR No 210/2019 dated 07/06/2019, registered at PS Chhawala, for the offences punishable under Sections 323/341/354/506/34 IPC and all other proceedings emanating therefrom.
Notice issued.
Notice is accepted by learned APP for the State. With the consent of the counsel for the parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that the parties have settled their disputes and the respondent Nos. 2 to 6 have no objection if the present petition is allowed.
Respondent No. 2 is personally present in Court and she has been identified by SI Gajendra Kumar/IO and submits that matter has been settled and she does not wish to prosecute the matter any further.
The petitioners and respondent no.2 to 6 have entered into an amicable settlement vide MoU dated 18.09.2019.
Learned counsel for the petitioner submits that the petitioner has received the total settlement amount and prays that the present petition may be quashed.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No210/2019 dated 07/06/2019 registered at Police Station Chhawala instituted for the offences punishable under Sections 323/341/354/506/34 IPC and consequent proceedings therefrom are quashed.
The petition is allowed accordingly.
Order dasti, under the signature of Court Master.